Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 17 in The M.P. Commissioner of Oaths Rules, 1976

17. Form of affidavit.

- When the deponent speaks to any fact within his own knowledge, he must do so directly and positively using the words "I affirm" or "I make oath and say" or words to that effect.